Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 122(1)] [Section 122] [Entire Act] State of Karnataka - Subsection Section 122(1)(i) in Karnataka Goods and Services Tax Act, 2017 (i)supplies any goods or services or both without issue of any invoice or issues an incorrect or false invoice with regard to any such supply;